KAKSHMINARAYANA Vs. LOKESH L.

JUDGEMENT

(1.) All these cases are arising out of the common facts and law and same parties. Therefore, the same are taken together for common disposal to avoid the repetition.

(2.) These petitions are filed by the petitionerscomplainants under Sec. 482 of Cr.P.C for quashing the order of rejection of the application filed by the petitioners - complainants under Sec. 148(3) of the Negotiable Instruments Act (for short 'NI Act') in Criminal Appeal numbers as mentioned below by the Additional City Civil and Sessions Judge, Mayohall Unit, Bengaluru. <IMG>JUDGEMENT_716_LAWS(KAR)2_2023_1.jpg</IMG>

(3.) Heard the arguments of the learned counsel for the petitioners.